BASAPPA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award dtd. 13/7/2012 passed in LAC No.157/2009 by the Court of the Senior Civil Judge, Harihar (hereinafter referred to as 'the Reference Court') seeking for higher compensation.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Reference Court.

(3.) The brief facts leading to the filing of this appeal are that the claimant's lands measuring 1 acre 28 guntas in Sy.No.43/P4 and 15.5 guntas in Sy.No.35/P2 situated at Kodachagondanahalli Village, Kasaba Hobli, Honnalli Taluk, was acquired by the respondents for the purpose of the Upper Tunga Project. The Special Land Acquisition Officer (SLAO) determined the market value of the land at Rs.29,333.00 per acre. Upon reference, the Reference Court recorded the evidence. The other claimants in the common judgment were examined as PWs-1 and 2 and Exs.P1 to P22 were marked. The respondent did not adduce any evidence but with consent, got marked copy of the award as Ex.R1. The Reference Court, on appreciation of the evidence on record, re- determined the market value of the lands in Sy.No.35/P2 and Sy.No.43/P4 at Rs.1,04,500.00 per acre along with all statutory benefits. Aggrieved by the same, the claimant has filed this appeal seeking higher compensation.